BISHWANATH SHUKLA Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) The instant appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 20/9/2021 passed by learned Single Judge of this Court in W.P.(S) No.7713 of 2017 whereby and whereunder the order inflicting punishment dtd. 30/11/2017 issued by the Managing Director, Jharkhand State Housing Board, Ranchi by which the writ petitioner has been punished with the punishment of compulsory retirement, has been refused to be interfered with while dismissing the writ petition.

(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-

(3.) Mrs. Swati Shalini, learned counsel appearing for the writ petitioner, has submitted that the Enquiry Officer has found the charge proved but the finding is perverse and since the order of punishment of compulsory retirement is based upon perverse finding, the same is not tenable in the eyes of law.